Allahabad High Court
Sheo Shankar Pandey vs State Of U.P. on 1 May, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ? Neutral Citation No. - 2025:AHC:70733 Court No. - 80 Case :- APPLICATION U/S 529 BNSS No. - 1031 of 2025 Applicant :- Sheo Shankar Pandey Opposite Party :- State of U.P. Counsel for Applicant :- Shyam Murari Upadhyay Counsel for Opposite Party :- G.A. Hon'ble Nalin Kumar Srivastava,J.
1. This application under Section 529 B.N.S.S. has been filed with a prayer to direct the court concerned to decide the Case No.447 of 2018 (State Vs. Shiv Kumar Mishra and others) arising out of case crime no.740 of 2017 under Sections 506 IPC and 3/4 Dowry Prohibition Act, Police Station Phoolpur, District Varanasi pending in the Court of Additional Chief Judicial Magistrate-VIII, Varanasi, expeditiously within a stipulated period.
2. Heard learned counsel for the applicant as well as learned A.G.A. for the State.
3. It is submitted by the learned counsel for the applicant that the applicant before this Court is the informant in this case. The matter is pending at the stage of evidence since long. Prayer has been made for the expeditious disposal of the case within a time frame.
4. From the perusal of the order-sheet of the trial court it appears that the applicant / informant himself is not appearing before the court and he himself is reluctant to produce himself as the first witness in this case, as the case is pending at the stage of evidence for long. Therefore, the applicant himself is the defaulter and not producing himself as P.W.1 in before the court.
5. However, considering the fact that the matter pertains to the year 2018, the applicant is directed to appear before the court concerned on the next date fixed in the matter and the court concerned is directed to record the deposition of the applicant / informant without any delay and thereafter all endeavours shall be made by it for the expeditious disposal of the above case, if there is no legal impediment.
6. It is also made clear that the Court / Presiding Officer is not the only stake holder in the trial and disposal of a case, hence, besides the P.O. concerned, all the stake holders i.e. police and executive authorities, counsels, parties to the case, staff etc. are also made bound by this order and it will be their responsibility also to assist the Court in every manner for the expeditious disposal of this case.
7. With the above observations, the application stands disposed of.
Order Date :- 1.5.2025 / ss